Ashok Sudhiram Jaiswar vs The State Of Maharashtra
2021 Latest Caselaw 12412 Bom

                                                                         7 apeal 330 -21.doc


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION

                                        APPEAL 330 OF 2021
                                              WITH
                               INTERIM APPLICATION NO. 1196 OF 2021
                                                IN
                                      APPEAL NO. 330 OF 2021

                   Ashok Sudhiram Jaiswar                        ..Appellant

                               v/s.

                   The State of Maharashtra                ..Respondent/s

                   Mr. Rajendra Bidkar for the Applicant /Appellant .
                   Ms.P.N. Dabholkar, APP for the Respondent-State.

                                      CORAM : ANUJA PRABHUDESSAI, J.

DATED : 1st SEPTEMBER, 2021.

P.C.

1. In the course of the arguments, it was noticed that page 20

of the impugned judgment is not annexed. Learned Counsel for

the Applicant seeks one weeks time.

2. Stand over to 09.09.2021.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date: (ANUJA PRABHUDESSAI, J.) 2021.09.01 18:21:37 +0530

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